Section 2(63) in The Bombay Provincial Municipal Corporations Act, 1949
(63)"street" includes any highway, and any causeway, bridge, arch, road, lane, footway, sub-way, court, alley or riding path or passage, whether a thoroughfare or not, over which the public have a right of passage or access or have been passed and had access uninterruptedly for a period of twenty years, and, when there is a footway as well as a carriage way in any street, the said term includes both;
